Section 7 in Gujarat Private Universities Act, 2009
7. Project Report.
- In addition to the particulars as may be prescribed under section 6 and this section, the project report shall contain the following, namely:-(a)The details of the sponsoring body along with the copies of its registration certificate under the Societies Registration Act, 1860 or the Bombay Public Trusts Act, 1950 or the Companies Act, 1956 or registration certificate of a society or trust registered under the law of any other State and constitution and bye-laws thereof;(b)The information regarding financial resources of the sponsoring body along with audited accounts for the past five years;(c)The name, location and headquarters of the proposed University;(d)The objectives of the University.(e)The availability of land and details of buildings and infrastructure facilities, if already exist;(f)Availability of academic facilities including teaching and non-teaching staff, if any, at the disposal of the sponsoring body;(g)The details of plans for campus development such as construction of buildings, development of structural amenities and infrastructure facilities and procurement of equipment, etc. to he undertaken before the University starts functioning and phased programme for initial three years;(h)The phased outlays of capital expenditure proposed for the next three years and its sources of finance:(i)The nature and type of programmes of study and research proposed to be undertaken by the University and their relevance to the development goals and employment needs of the State and phasing of such programmes over the initial three years with course wise enrolment targets;(j)The experience and expertise in the concerned disciplines at the command of the sponsoring body;(k)The nature of facilities, courses of study and research proposed to be started;(l)The estimated recurring expenditure course-wise or activity-wise, sources of finance and estimated expenditure per student;(m)The Scheme for mobilizing resources and the cost of capital thereto and the manner of repayment to such sources;(n)The scheme for the generation of funds internally through the recovery of fee from students, revenues anticipated from consultancy services and other activities relating to the objects of the University, and other anticipated incomes;(o)The proposed fee structure with reference to the details of expenditure on unit cost and the extent of concessions or rebates in fee or free-ships and scholarships to the poor students form economically poor or socially backward families, including Scheduled Castes, Scheduled Tribes, Other Backward Classes and handicapped students;(p)The System proposed to be followed for selecting students for admission to the courses of study at the University except in cases of Professional Educational College or Institutions as defined in the Gujarat Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007 or the Gujarat Professional Medical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007;(q)The manner for appointment of teachers and other employees in the University;(r)The details of study centres proposed to be started, if the University takes up distance education programme;(s)The nature of specialized teaching, training or research activities to be undertaken by the University so as to fulfill its objectives, if the University proposes to undertake some programmes related to local needs;(t)The relevant details must also be provided if the University proposes to start some programmes for the benefit of farmers, women and industries;(u)The details of play grounds and other facilities available or proposed to be created for games and sports and extra curricular activities like National Cadet Corps, National Service Scheme, Scouts and Guides, etc.;(v)The arrangement proposed to be made for academic auditing;(w)Justification regarding the necessity of establishment of the proposed University;(x)Commitment to follow the norms of the regulating bodies;(y)Such other detail as the sponsoring body may like to give:(z)Such other details as may be prescribed.
